Anirudha Prasad Sinha vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2323 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. M.P. No. 2308 of 2013
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Anirudha Prasad Sinha @ Anirudh Prasad ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. H.K. Gupta, Advocate For the State : Mr. Azeemuddin, A.P.P.

   For the Opp. Party No. 2    :       None
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Order No. 07: Dated: 28 June, 2022 th

No one has appears for the O.P. no. 2 despite valid service of notice.

This case is listed after a long period of time, i.e. after 2014, let status report be called for from the concerned Court regarding the status of the case in the light of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299. The report must be received within four weeks from the date of receipt of a copy of this order.

Let this order be communicated either through the FAX or Email.

As a last indulgence this case is adjourned, failing which an appropriate order shall be passed.

(Navneet Kumar, J.) MM